Patna High Court - Orders
Shatrughn Pandey @ Bhual Pandey @ ... vs State Of Bihar & Anr on 24 May, 2017
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.9491 of 2017
Arising Out of PS.Case No. -230 Year- 2015 Thana -RAJPUR District- BUXAR
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1. Shatrughn Pandey @ Bhual Pandey @ Shatrudhan Pandey
2. Jaya Pandey @ Jaya Devi
.... .... Petitioner/s
Versus
1. The State of Bihar
2. Jyoti Kumari
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Bachan Jee Ojha
For the Opposite Party/s : Mr. Sri Ajay Kumar Jha
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CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR
SINGH
ORAL ORDER
02/ 24-05-2017The present application has been filed for quashing the order dated 17.10.2016 passed by learned Additional Chief Judicial Magistrate-VII, Buxar in Rajpur P.S. Case No. 230 of 2015, whereby process has been directed to be issued after cognizance being taken for the offences punishable under Sections 323, 341, 406, 504, 498A, 377 of the Indian Penal Code and sections 3/4 of Dowry Prohibition Act.
It is submitted by learned counsel for the petitioners that the petitioners are uncle and aunt of the husband of the informant. It is further submitted that the matter has not travelled beyond the cognizance level.
Issue notice to opposite party no. 2 by ordinary process as well as by registered cover with A/D for which Patna High Court Cr.Misc. No.9491 of 2017 (2) dt.24-05-2017 2/2 requisites must be filed within a period of two weeks after annual vacation, failing which this application shall stand dismissed without further reference to the Bench.
In the meantime, further proceedings of Rajpur P.S. Case No. 230 of 2015 pending in the court of learned Additional Chief Judicial Magistrate-VII, Buxar with regard to the petitioners shall remain stayed.
(Dinesh Kumar Singh, J) DKS/-
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